NAVEEN JAIN Vs. SUSHMA JAIN

JUDGEMENT

(1.) C.R.P. 135/2019 & CM APPL. 27649/2019 (stay)

(2.) The only objection raised by the petitioner is that the cause title of the award is M/s.Mahavir Papers vs. M/s.Naveen Board Co & others and the legal status of M/s. Mahavir Papers has not been mentioned and is not decipherable.

(3.) Learned counsel further submits that the execution is being prosecuted by Mrs. Sushma Jain claiming to be the proprietor of M/s.Mahavir Papers and it is not decipherable from the award that she is the proprietor.